(7)No deduction under this section shall be allowed in respect of any assessment year commencing on or after the 1st day of April, 2018.Explanation.—For the purposes of this section,—(a)"National Committee" means the Committee constituted by the Central Government, from amongst persons of eminence in public life, in accordance with the rules made under this Act;(b)"eligible project or scheme" means such project or scheme for promoting the social and economic welfare of, or the uplift of, the public as the Central Government may, by notification in the Official Gazette, specify in this behalf on the recommendations of the National Committee.
